AISHWARY GHAI Vs. CLASS 21A TECHNOLOGIES PVT. LTD

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) Mr. Ramesh Singh, learned Sr. Counsel appearing for the appellants has made many submissions including the fact that the interim order could not have been passed without eliciting a reply to the petition.

(3.) On the other hand, learned counsel appearing for the respondent would justify the interim order. He states, despite order dated May 9, 2023, the appellants are operating the Youtube Channels and social media platforms, in that sense, they are in contempt of the order and the petition is liable to be dismissed. This submission is vehemently disputed by Mr. Singh.